VED PRAKASH Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS appeal is directed against an order dt. 28th March, 2001, of the Tribunal, Delhi Bench, (for short, "the Tribunal"), wherein certain additions made in the block assessment of the assessee have been upheld.

(2.) ACCORDING to the appellant, the following substantial questions of law are involved for adjudication by this Court :